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Admin order no-496: Regarding circulation of “The District Courts of the State of Uttar Pradesh for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2026”	Accessible Version : View(2 MB)
Admin order no-492 : Suggestions submitted by Sri Diwakar Dwivedi, ADJ-1 in relation to the ‘Mediation for the nation 2.0 campaign’	Accessible Version : View(1 MB)
Admin order no-490: Utilization of ICJS and NSTEP Modules – Daily Consumption and Verification of FIR, Charge Sheet amd NSTEP	Accessible Version : View(626 KB)
Admin order no-489: Use of CIS Templates and Mentioning of CNR Number in Orders and Judgments	Accessible Version : View(503 KB)
Admin order no-481: Urgent review and effective Utilization of FIR, Charge Sheet and NSTEP Services – June, 2026 Performance \| 07.07.2026	Accessible Version : View(662 KB)
Admin order no-475: Regarding directions issued by Hon’ble sub-committee for “Ensuring the implementation of the directions of the Apex Court” vide meeting held on 22.05.2026.	Accessible Version : View(1 MB)
Admin order no.-468: For Compliance of Hon’ble High Court order(s) passed in NABAIL 4942-26	Accessible Version : View(447 KB)
Admin Order No-452 dated 20.06.2026: Regarding celebrating Yoga Day-2026 on 21.06.2026(Sunday) from 07:00 am to 08:00 am.	Accessible Version : View(237 KB)
Admin order no.-425 : Regarding mandatory affixation of Court seal and eSign/ Digital Singature on every Criminal process issued in electronic form through the NSTEP	Accessible Version : View(3 MB)
Regarding selection of Para-Legal Volunteers at the headquarters level and tehsil level of the District Legal Services Authority, Prayagraj.	Accessible Version : View(401 KB)
Admin Order no. 415: Regarding compliance of the direction issued by the Hon’ble Committee constituted for implementation of the ‘APAaR-DJ’ in the meeting held on 20.05.2026.	Accessible Version : View(656 KB)
Admin Order no.- 407 : Regarding guidelines for taking measures to prevent irregularities /mis-appropriation/embezzlemen of public funds.	Accessible Version : View(2 MB)
Admin Order No.-402 : For Compliance of Hon’ble High Court order(s) passed in NABAIL 4133-26	Accessible Version : View(496 KB)
Admin order no. 390 : In compliance of Judgement/Order dated 06.04.2026 passed by the Hon’ble Supreme Court of India in Special Leave Petition (Criminal) No. 16883 of 2025	Accessible Version : View(1 MB)
Admin order no. 389 : Regarding compliance of Hon’ble Supreme Court’s order dated 16.04.2026 passed in Criminal Appeal No. 1971/2026, titled as “Shankar Mahto Vs The State of Bihar”	Accessible Version : View(2 MB)
Admin Order no.-370 dated 11.05.2026 regarding the nomination of the officer-in-charge/nodal officer/chairman members of the various committees.	Accessible Version : View(2 MB)
Admin order no.-366 : Regarding in compliance of judgements dated 11.03.2026 passed by Hon’ble Apex Court in Harish Rana Vs Union of India and Ors.	Accessible Version : View(3 MB)
Admin Order No.-336 : Regarding order/ judgment dated 09.02.2026 passed by Hon’ble Supreme Court in Criminal Appeal No. 830 of 2026 titled Sumit Vs. State of UP & Anr.	Accessible Version : View(593 KB)
Admin order no-331: Regarding compliance of the judgments of Hon’ble Supreme Court	Accessible Version : View(895 KB)
Admin order no-330: Regarding compliance of the judgments of Hon’ble Supreme Court	Accessible Version : View(876 KB)